Supreme Court - Daily Orders
Kangujam Ravi Kumar Singh vs U.O.I. on 22 July, 2014
ITEM NO.22 COURT NO.10 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1830/2014
(Arising out of impugned final judgment and order dated 24/12/2013
in CRLA No. 431/2011 passed by the High Court Of Calcutta)
KANGUJAM RAVI KUMAR SINGH Petitioner(s)
VERSUS
U.O.I. Respondent(s)
(With appln. (s) for bail and office report)
Date : 22/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. D.B. Goswami,Adv.
Dr. Sushil Balwada ,Adv.
For Respondent(s) Mr. Tushar Mehta,ASG
Ms. Binu Tamta, Adv.
Ms. Sushma Suri, Adv.
For Mr. B. Krishna Prasad ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Offences under Section 121, 121(A), 122, 124(A) of the I.P.C. read with offences under Section 17,18-B, 19, 20, 21, 38, 39 & 40 of the Unlawful Activities (Prevention) Act, 1967 have been alleged against the accused-petitioner. The charge-sheet has been filed. However, there is no progress of the trial which seems to be on account of the fact that the Signature Not Verified Digitally signed by records had been called from the Calcutta High Court and the Madhu Bala Date: 2014.07.26 12:04:07 IST Reason: same has not been remitted to the learned Trial Court.
...2/-
-2-Though the accused-petitioner is in custody since 30.10.2010 having regard to the gravity of the charges levelled against the accused-petitioner, we are not inclined to release him on bail at this stage. However, we direct the learned Trial Judge i.e. Special Court, (Under NIA Act) Siliguri to take steps to retrieve the records of the case from the Calcutta High Court. The Registrar General of the Calcutta High Court, shall also take necessary steps to send the said records to the learned Trial Court within four weeks from today. Thereafter, the trial will commence forthwith and shall be conducted on a day-to-day basis. If for any reason, the Trial Court is unable to complete the same within a period six months, the accused-petitioner will be entitled to renew his bail application before the Learned Trial Judge.
The special leave petition is disposed of in the above terms.
(MADHU BALA) (SNEH LATA SHARMA) COURT MASTER COURT MASTER